Supreme Court - Daily Orders
Govternment Of Nct Of Delhi vs D.K. Agarwal on 10 May, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.26 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).15615/2019
(Arising out of impugned final judgment and order dated 08-03-2016
in L.P.A. No. 585/2015 passed by the High Court Of Delhi At New
Delhi)
GOVTERNMENT OF NCT OF DELHI Petitioner(s)
VERSUS
D.K. AGARWAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.74195/2019-CONDONATION OF DELAY
IN FILING and IA No.74198/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 10-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Rachana Srivastava, AOR
Ms. Unme Satna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 1054 days on the part of the Government of NCT of Delhi in filing the Special Leave Petition.
Since the delay has not been satisfactorily explained, we dismiss the Special Leave Petition on that ground, while declining to condone the delay.
Hence, it is not necessary for the Court for making observations on the question of law.
Signature Not Verified
Pending applications, if any, are disposed of. Digitally signed by RACHNA Date: 2019.05.13 17:07:08 IST Reason:
(POOJA CHOPRA) (SAROJ KUMARI GAUR)
COURT MASTER BRANCH OFFICER